Delhi High Court - Orders
Uttam Chand Meena vs National Medical Commission on 24 January, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~5 & 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6208/2023
UTTAM CHAND MEENA ..... Petitioner
Through: Mr. Prashant Vaxish, Adv.
versus
NATIONAL MEDICAL COMMISSION ..... Respondent
Through: Mr. T Singhdev, Ms. Anum Hussain,
Advocates for NMC
+ W.P.(C) 12992/2023 & CM APPL. 51234/2023
UTTAM CHAND MEENA ..... Petitioner
Through: Mr. Prashant Vaxish, Adv.
versus
NATIONAL MEDICAL COMMISSION ..... Respondent
Through: Mr. T Singhdev, Ms. Anum Hussain,
Advocates for NMC
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.01.2024
1. The writ petition has been filed with a prayer to adjudicate and decide Appeal No.19/2020 pending adjudication before the NMC.
2. Material on record discloses that against an Order dated 01.06.2020 passed by the Delhi Medical Council, four appeals have been filed, being W.P.(C) 6208/2023 & W.P.(C) 12992/2023 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2024 at 20:51:51 Appeal No.10/2020 by Dr. Nisha Jain, Appeal No.12/2020 by Dr. Vivek Gupta, Appeal dated 01.06.2020 filed by Dr. Greesh Kumar Manwani and Appeal No.19/2020 by the Petitioner herein. All the four appeals have been heard together since they arise out of the same incident. He stated that the Petitioner's appeal cannot be taken and heard separately.
3. Material on record discloses that the Petitioners had sought time to file a written statement in the appeals filed by the doctors and had approached this Court by filing W.P.(C) 12992/2023 praying for 30 days time to file the written statement. The writ petition was filed on 27.09.2023. It is stated by learned Counsel for the Petitioner that the written statement has been filed by the Petitioner, a fact which has been disputed by Mr. T Singhdev, learned Counsel for the Respondent/NMC.
4. Learned Counsel for the Petitioner is directed to handover an entire copy of the written statement to Mr. T Singhdev, learned Counsel for the Respondent/NMC. The NMC is directed to decide all the appeals within a period of eight weeks from today.
5. The writ petitions are disposed of along with pending application(s), if any.
6. Liberty is granted to the Petitioner to approach this Court either for extension of time or to indicate that the appeals have not been disposed of within the time period. The appeals be heard in accordance with law.
SUBRAMONIUM PRASAD, J JANUARY 24, 2024 hsk W.P.(C) 6208/2023 & W.P.(C) 12992/2023 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/01/2024 at 20:51:51